Punjab-Haryana High Court
Balbir Singh vs State Of Punjab And Anr on 17 September, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:122448
CWP-28547-2023 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
279 CWP-28547-2023 (O&M)
Date of Decision :17.09.2024
Balbir Singh ...Petitioner
Versus
State of Punjab and another ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present:- Mr. Sukhandeep Singh, Advocate for the petitioner.
Mr. Arun Gupta, DAG, Punjab.
***
Harsimran Singh Sethi, J. (Oral)
Learned counsel for the petitioner very fairly submits that keeping in view the order passed by this Court in CWP-29487-2022 titled as Amandeep Singh vs. State of Punjab and others decided on 03.07.2024 wherein, it has been held that the Director is the competent authority to pass the order of punishment, present petition may kindly be disposed of having been not pressed any further qua challenge to the order of punishment as of now with liberty to the petitioner to file appropriate appeal before the appellate authority.
Learned counsel for the petitioner further submits that the time frame fixed for filing the appeal has already been elapsed keeping in view the fact that the petitioner was pursuing the present remedy hence, a direction may kindly be issued that in case, any appeal is filed by the 1 of 2 ::: Downloaded on - 21-09-2024 04:19:28 ::: Neutral Citation No:=2024:PHHC:122448 CWP-28547-2023 (O&M) -2- petitioner, the same be decided by the appellate authority in accordance with law.
Learned counsel for the respondent-State submits that in case, any appeal is preferred by the petitioner against the impugned order within a period of 04 weeks from today, the same will be decided by the appellate authority in accordance with law by passing appropriate speaking order within a period of 08 weeks from the date of receipt of such appeal.
Learned counsel for the petitioner submits that keeping in view the statement made by learned counsel for the respondent-State, present petition may kindly be disposed of having been not pressed any further.
Ordered accordingly.
Civil miscellaneous application pending, if any, is also disposed of.
September 17, 2024 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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